Section 44(1) in Ladakh Autonomous Hill Development Councils Act, 1997
(1)The Government shall allocate the Council all funds of the District under :(a)any budget head of the State, revenue or CAPEX ; and(b)Centrally Sponsored Schemes and other Central Government Schemes, which do not involved direct and designated flow of funds to executing agencies/beneficiaries, shall be transferred directly by the State Government to the Council Fund.
